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High CourtsSingle Bench(2018) 03 DEL CK 0333

Manprakash Tiwari & Ors. vs GOVT. Of NCT & Ors

Delhi High Court · Decided on 7 March 2018

HON’BLE JUDGES
Sunil Gaur, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 254 Of 2018, Civil Miscellaneous No. 1066, 1067 Of 2018

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Judgment

6 paragraphs · 178 words

Sunil Gaur, J

1.

Petitioners seek regularization of their service upon formulation of one time policy with notional seniority and consequential benefits while relying upon a decision of Division Bench of this Court in W.P. (C) 6798/2002 titled Sonia Gandhi and Ors. v. Govt. of NCT of Delhi and Ors., rendered on 6th November, 2013 (Annexure P-2).

2.

Petitioners have approached this Court without representing to third respondent.

3.

In the facts and circumstances, this petition and the applications are disposed of with permission to petitioners to file one composite Representation within a period of two weeks from today and upon receipt of such Representation, third respondent shall pass a speaking order thereon within a period of twelve weeks in light of afore-referred decision in Sonia Gandhi & Ors.(Annexure P-2) and the fate of the Representation be made known to first petitioner within a period of two weeks thereafter, so that petitioners may avail of the remedies as available in law, if need be.

4.

With the aforesaid directions, this petition and the applications are disposed of.

Dasti.